Section 43 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
43. Power of Government to call for proceedings.
- The Government may at any time for the purpose of satisfying itself as to the legality or propriety of any order passed by any officer under this Act call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference thereto as it thinks fit:Provided that no order shall be varied or revised without giving the parties interested notice to appear and opportunity to be heard.
